RAVIPATI NAGASARALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners crave for Writ of Mandamus declaring the action of the 2nd respondent in issuing proceedings No.751/CRP & RD/2019 dated 29.12.2019 according permission to change the location of Village Secretariat from Abbineniguntapalem village to Gorijavoluguntapalem village, Pedanandipadu Mandal, Guntur District, as illegal, arbitrary, contrary to law and principles of natural justice and consequently quash the aforesaid proceedings.

(2.) The petitioners' case is thus:

(3.) Learned Government Pleader for Panchayat Raj took notice for respondents 1 to 3 and Sri I.Koti Reddy, learned Standing Counsel took notice on behalf of 4th respondent.